MUNIRAJU S/O VENKATESHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though this matter is posted today for hearing on Interlocutory Application, with the consent of the learned counsel for the appellant and the learned High Court Government Pleader, it is taken up for final disposal.

(2.) The appellant has challenged his conviction and sentence for the offences punishable under Sections 342, 366, 376 and 506 IPC on a trial held by the Fast Track Court, Bangalore Rural.

(3.) The facts relevant for the purpose of this appeal are as under: